Kedar Pattnaik vs State Of Odisha
2023 Latest Caselaw 2867 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                          CRLA No.291 of 2023

              Kedar Pattnaik                    ....      Appellant

                                Mr.Ashok Das, Advocate

                                     -versus-

              State of Odisha                   ....      Respondent

                                Mr. Priyabrata Tripathy
                                Addl. Standing Counsel

                                CORAM:
                          JUSTICE S.K. SAHOO

                                  ORDER

Order No. 04.04.2023

01. This matter is taken up through Hybrid Arrangement (Video Conferencing/Physical Mode).

Learned counsel for the appellant seeks permission of the Court to withdraw this criminal appeal to file before the appropriate forum.

The CRLA stands disposed as withdrawn. The certified copy of the learned trial Court judgment be returned to the learned counsel for the appellant on being substituted with xerox copy.

( S.K. Sahoo) Judge

Sipun